COURT ARCHIVE

Karnataka High Court judgments, 1998

866 judgments · page 6 of 44

High Courts06 Nov 1998

Kerala Transport Company, Bangalore Vs Smt. Vasu Daljith Kaur Amarjeeth Singh

Karnataka High Court · (1999) 1 KarLJ 239 : (2000) 3 KCCR 2159

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Small Causes Courts Act, 1964 — Section 8 (2)

High Courts06 Nov 1998

K.M. Maheshwara Swami Vs The Governor and Chancellor and Others

Karnataka High Court · AIR 1999 Kar 418 : (1999) ILR (Kar) 765 : (1999) 2 KarLJ 368

Karnataka State Universities Act, 1976 — Section 33 (2), 46 (2)

High Courts05 Nov 1998

I.P. Subbaiah Vs S.M. Sahayam

Karnataka High Court · (2001) 2 CivCC 460 : (2000) ILR (Kar) 1060 : (2001) 3 KarLJ 392

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4

High Courts05 Nov 1998

Mahiboobsab Vs Chief Officer, Town Municipal Council and Another

Karnataka High Court · (1999) ILR (Kar) 4300 : (2000) 1 KarLJ 314

Karnataka Municipalities Act, 1964 — Section 306 (1)

High Courts04 Nov 1998

Smt. Gowramma and Others Vs The Land Tribunal and Others

Karnataka High Court · (2002) 2 KCCR 1025

Karnataka (Personal and Miscellaneous Inams Abolition) Act, 1954 — Section 9

High Courts04 Nov 1998

R. Rudrappa Vs Deputy Commissioner, Chitradurga District, Chitradurga and others

Karnataka High Court · (1999) ILR (Kar) 2683 : (2000) 1 KarLJ 523

Karnataka Land Revenue Act, 1964 — Section 25, 33Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5

High Courts03 Nov 1998

G. Mallikarjunappa and Another Vs Shamanur Shivashankarappa and Others

Karnataka High Court · AIR 1999 Kar 241 : (1999) ILR (Kar) 908

Representation of the Peoples Act, 1951 — Section 110, 112, 117, 81, 82

High Courts03 Nov 1998

Channabasappa Gurappa Belagavi and Others Vs Laxmidas Bapudas Darbar and Another

Karnataka High Court · (1999) 1 KarLJ 216

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (p)

High Courts03 Nov 1998Allowed

Sathyam @ Ramaiah Vs Karnataka Milk Federation Co-operative Ltd.

Karnataka High Court · (1998) 11 KAR CK 0014

High Courts02 Nov 1998

Harsha Shivaram Vs National Law School of India (Deemed University), Bangalore

Karnataka High Court · AIR 1999 Kar 173 : (1996) ILR (Kar) 902

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 39, 39

High Courts30 Oct 1998

A.V. Amarnathan and Another Vs Registrar (Judicial), High Court of Karnataka, Bangalore and Another

Karnataka High Court · AIR 1999 Kar 404 : (1999) ILR (Kar) 478 : (2000) 1 KarLJ 205

Civil Procedure Code, 1908 (CPC) — Section 113, 122, 129, 395Constitution of India, 1950 — Article 226, 227, 228Karnataka High Court Act, 1961 — Section 4, 7, 8

High Courts30 Oct 1998

T.V.M. College of Pharmacy, Bellary Vs Gulbarga University

Karnataka High Court · (1999) 5 KarLJ 400

Karnataka State Universities Act, 1976 — Section 25 (2) (g) (iv)Rajiv Gandhi University of Health Sciences Act, 1994 — Section 5, 63

High Courts29 Oct 1998

Sumithra Bai Vs M. Vasantha Shet

Karnataka High Court · (1999) 2 KarLJ 140

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (c), 21 (1) (h)

High Courts28 Oct 1998

Smt. Rathnamma Vs B.A. Srinivasa Gupta and Others

Karnataka High Court · (1999) 2 CivCC 268 : (1999) 1 KarLJ 577

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 9, 92

High Courts28 Oct 1998

Narayan Ganesh Shindagi Vs Commissioner, Corporation of the City of Belgaum and Another

Karnataka High Court · (1999) ILR (Kar) 1464 : (2000) 1 KarLJ 69

Karnataka Municipal Corporations Act, 1976 — Section 267, 270

High Courts28 Oct 1998

Narayanappa Vs State of Karnataka and Another

Karnataka High Court · (1999) ILR (Kar) 582 : (1999) 1 KarLJ 595

City of Bangalore Improvement Act, 1945 — Section 4 (1) (d)Urban Land (Ceiling and Regulation) Act, 1976 — Section 6 (1)

High Courts27 Oct 1998

1m/s. Karnataka Water Pumps Limited, Bangalore Vs State of Karnataka and Others

Karnataka High Court · (1999) 46 KarLJ 206

Karnataka Sales Tax Act, 1957 — Section 8A

High Courts27 Oct 1998

Gram Panchayat Vs State of Karnataka and Others

Karnataka High Court · (2000) 1 KarLJ 120

Karnataka Land Revenue Act, 1964 — Section 69, 71, 72Karnataka Land Revenue Rules, 1966 — Rule 97, 97 (4)

High Courts27 Oct 1998

Oriental Insurance Company Limited, Bangalore Vs Vasantha Rao alias Vasudev and others

Karnataka High Court · (2001) ACJ 603 : (2000) 1 KarLJ 200

High Courts27 Oct 1998

Gem Properties Private Limited, Tumkur Vs Regional Provident Fund Commissioner, Bangalore

Karnataka High Court · (1999) 82 FLR 414 : (1999) ILR (Kar) 842 : (1999) 2 KarLJ 129 : (1999) 2 LLJ 105

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 1 (3) (b), 16 (1) (d), 7 A